Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 536 in The General Rules (Civil), 1957

536. Scrutiny of the Amin's statement of work.

- The officer-in-charge shall, with the help of a map of the beats, examine the above statement and satisfy, himself that there has been no avoidable delay in executing a process, and that the Amin in his tour has taken the shortest route.The Officer-in-charge shall submit the above statement with his remark to the District Judge by the 10th of the next month.